ARIF KHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned HCGP for the respondent-State. Perused the records.

(2.) Petitioner is arraigned as accused No.15 in C.C.No.25/2018 now numbered as S.C.No.79/2018 pending on the file of District and Sessions Judge, Ramanagaram, for the offence punishable under Sections 120(B), 370, 465, 468 r/w Sections 34 and 37 of IPC.

(3.) The gist of the prosecution case is that: A person by name Krishnaiah S/o.Hanuma Bhovi, on 6.12.2017 at about 5.30 p.m., has noticed a group of persons gathered by the side of his village Padarahalli, Kasaba Hobli, Ramanagaram. With all curiosity, he also went there and observed a dead body in a bush. Suspecting that he might have been killed by some persons on looking at the body of the deceased, he had informed the police narrating the nature of the body he found in a bush. On receiving such information, police have registered a case in Crime No.510/2017 u/s.302 and 201 of IPC. During the course of investigation, the police found that the said dead body was of one Surindrapal Singh of Punjab.